JYOTSANA SANGHI Vs. GITA SANGHI

JUDGEMENT

(1.) This appeal has been preferred by the appellant/plaintiff under Sec. 96 of the Code of Civil Procedure 1908 (hereinafter to be referred to as 'CPC') against the judgement and decree dtd. 14/5/2022, passed by the District Judge, Indore in Civil Suit RCS-A No.1228-A/2021; whereby, the plaint filed by the appellant has been rejected under Order 7 Rule 11 of the CPC.

(2.) In brief, facts of the case are that the appellant/plaintiff has filed the civil suit for declaration of title, permanent and mandatory injunction, possession and other consequential reliefs against the respondents/defendants.

(3.) Undisputedly, the appellant/plaintiff is the daughter of Late Shri Sharad Kumar Sanghi whose Will dtd. 7/8/2019, is being sought to be executed by the plaintiff in this suit.